Karnataka High Court
K S Lakshminarayana vs Bank Of Baroda on 18 November, 2020
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2020
BEFORE
THE HON'BLE MR.JUSTICE P.S. DINESH KUMAR
WRIT PETITION No.10145 OF 2020 (GM-RES)
BETWEEN :
1. K.S. LAKSHMINARAYANA
S/O LATE SURYANARAYANAPPA
AGED 66 YEARS
2. CHETHAN L
S/O K.S. LAKSHMINARAYANA
AGED ABOUT 39 YEARS
BOTH THE PETITIONERS ARE
R/AT 5TH A CROSS
NAGAPPA STREET
PALACE GUTTAHALLI
BANGALORE-560 003 ... PETITIONERS
(BY SHRI. S.A. SAMEER, ADVOCATE FOR
SHRI. H.H. SHIMOGGA NAGARAJA, ADVOCATE)
AND :
1. BANK OF BARODA
ZONAL STRESSED ASSETS
RECOVERY BRANCH
BENGALURU
2ND FLOOR, (VIJAYA TOWER)
41/2, M.G.ROAD
TRINITY CIRCLE
BENGALURU-560 001
REPRESENTED BY ITS
AUTHORISED OFFICER
2. CHANDRA MANIKKAM @ M. CHANDRA
W/O RAMESH K
AGED ABOUT 45 YEARS
2
3. RAMESH K @ RAMESH KANNAPPA
AGED ABOUT 48 YEARS
BOTH ARE RESPONDENTS
NO.2 AND 3 ARE RESIDING AT NO.7
RAMAIAH COMPOUND
NAGAPPA STREET
5TH A CROSS
PALACE GUTTAHALLI
BANGALORE-560 003 ... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE SALE NOTICE FOR SALE
OF IMMOVABLE PROPERTY, ONLY IN RESPECT OF THE PETITION SCHEDULE
PROPERTY DATED 21.08.2020.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
THROUGH VIDEO CONFERENCING THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Shri S.A.Sameer, learned advocate for the petitioners has filed a memo of even date stating that this petition has become infructuous and accordingly prayed for its dismissal.
2. Memo is placed on record. The petition is accordingly dismissed as having become infructuous.
No costs.
Sd/-
JUDGE AV